22. Entry of new titles and qualifications in register.
- If a person whose name is entered in the register of medical practitioners obtains any title or qualification other than the title or qualification in respect of which he has been registered, he shall on payment of such fee as may be prescribed in this behalf by regulation made under section 34 (3) (b), be entitled to have an entry stating such other title or qualification made against his name in the register, either in substitution for, or in addition to , any entry previously made.
